Supreme Court - Daily Orders
Scarpe Marketing Pvt. Ltd. vs Anheuser Busch Inbev India Limited on 11 January, 2023
Bench: A.S. Bopanna, C.T. Ravikumar
ITEM NO.19 COURT NO.12 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 3265/2022
(Arising out of impugned final judgment and order dated 22-12-2021
in COMAP No. 101/2021 passed by the High Court of Karnataka at
Bengaluru)
SCARPE MARKETING PVT. LTD. Petitioner(s)
VERSUS
ANHEUSER BUSCH INBEV INDIA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.26950/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA No. 32306/2022 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 6727/2022 (IV-A)
(FOR ADMISSION and I.R.)
Date : 11-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Aditya Sondhi, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Divyam Agarwal, AOR
Mr. Aniket Aggarwal, Adv.
Ms. Aishwarya, Adv.
Mr. Chirag Basu, Adv.
Ms. Malvika Kapila, AOR
Mr. Duvva Pavan Kumar, Adv.
Ms. Tanwangi Shukla, Adv.
Mr. Pranav Sarthi, Adv.
Ms. Irfana Nazeer, Adv.
Ms. Shraddha Gupta, Adv.
For Respondent(s) Mr. Devadatt Kamat, Sr. Adv.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
Mr. Duvva Pavan Kumar, Adv.
Signature Not Verified
Ms. Shraddha Gupta, Adv.
Digitally signed by
Rajni Mukhi
Date: 2023.01.11
Mr. Pranav Sarthi, Adv.
17:28:27 IST
Reason: Ms. Irfana Nazeer, Adv.
Revanta Solanki, Adv.
1
SLP (C) 3265/2022 & connected matters
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Amar Gupta, Adv.
Mr. Divyam Agarwal, AOR
Mr. Aniket Aggarwal, Adv.
Ms. Akhila Nambiar, Adv.
Mr. Chirag Basu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after two weeks.
(RAJNI MUKHI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) 2